BAKUL KESHAVLAL CHANDARIA Vs. CESC LTD

JUDGEMENT

(1.) This application is for amendment of the Company Petition No. 130/2014, Bakul Keshavlal Chandaria versus CESC Ltd. which has been moved on behalf of the Applicant/Respondent company for and Ashok Kumar Mulji Shah being the legal and natural heirs of Late Mulji Rajpur Shah as proper and necessary parties, in absence of which the issue raised in the Company Petition No. 130/2014 cannot be properly adjudicated.

(2.) In the said application, the applicant/respondent has stated that the petitioner's father late Keshavlal Kanji Chandaria, being the first holder and jointly purchased 20,000 (twenty thousand) Ordinary Stock of Pound 1 each and 5,000 (five thousand), 6% Cumulative Preference Shares of face value of Pound one each of Calcutta Electric Supply Corporation Ltd. in 1970 with his brother-in-law Mr. Mulji Rajpur Shah.

(3.) Pursuant to a scheme of arrangement sanctioned by the Hon'ble Calcutta High Court in 1978 CESC issued the following shares against the aforesaid shareholding of both the joint holders: